Karnataka High Court
Vithal Uddappa Pujeri S/O Uddappa ... vs The State Of Karnataka By Katakol Police on 15 June, 2012
Author: N.Ananda
Bench: N.Ananda
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21. The learned counsel for accused would submit that in order to prove an offence punishable under section 306 lIt, there must be positive evidence indicating that accused had instigated or aided commission of suicide by deceased Ratnavva. Even if it is held that accused suspecting fidelity of deceased had frequently scolded her, such acts would amount to an offence punishable under section 498A IPC, which by itself is not sufficient to raise a presumption under section 11 3A of Evidence Act to hold the accused guilty of an offence punishable under section 306 lEt.
22. The learned counsel for accused has relied on a judgment reported in AIR 2001 Sc 3837 (in the case of Rarnesh Kurnar Vs. State of Chhattisgarh to contend that cruelty meted out to the victim should be of such nature and it shall not leave any option to the victim, except to commit suicide.
In the case on hand, marriage of deceased was performed at a young age; she had lived with accused for a period of one-and-a-half years; accused was suspecting
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